Section 62(8) in West Bengal Green University Act, 2017
(8)On and from the appointed day-(a)section 63 shall stand repealed and thereupon the West Bengal Green University Council referred in sub-section (1) of the said section, and all bodies and all committees constituted by the said Council, shall stand dissolved.(b)all affairs, functions or activities of the University, including studies and examinations, commenced and in progress before the appointed day, shall be deemed to be in progress as if they had been commenced by the University under this Act;(c)all things done or deemed to have been done, and all actions taken or deemed to have been taken under any law in force for the time being, shall be deemed to be things done or actions taken by the University under this Act as if this Act had been in force when such things were done or actions taken provided that until the appointed day references to the Vice- Chancellor under any such law shall be deemed to be references to the first Vice-Chancellor under this Act.
